(iii) Ranbaxy Laboratories Ltd. v. CIT

112 TTJ 754Income Tax Appellate Tribunal#13252 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 358,351 Indian tax judgments — from 2015 to 2017.

Judgments citing (iii) Ranbaxy Laboratories Ltd. v. CIT

DCIT 3(2)(1), Mumbai vs. Jindal Drugs Ltd, Mumbai

In the result the ground raised by the assessee is partly allowed

ITA 744/MUM/2015[2011-12]Status: DisposedITAT Mumbai27 Oct 2017AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Blem/S. Jindal Drugs Pvt. Ltd. V. Asst. Cit, Cc 8, Bhaktawar, 6Th Floor, Old Cgo Blgd, 8Th Floor, Near Church Gate, 229, Nariman Point Mumbai – 400 021 Mumbai

For Appellant: Shri Ashok MehtaFor Respondent: Ms. Arju Garodia
Section 80HSection 80I

…Section 80I of the Act. (i) CIT Vs. Eltek SGS (P) Ltd. -(2008) 300- ITR -6 (Del). (ii) CIT vs. Dharam Pal Prem Chand ltd. -(2009) 221- CTR -133 (iii) Ranbaxy Laboratories Ltd. Vs. CIT (2009) - TIOL 02-HC-Del. -IT M/s. Jindal Drugs Ltd. (iv) Shah Originals - 112 TTJ 754 (Mum Trib): (v) ITO Vs. Kiran Enterprises - 92- TTJ-104 (Chd.); and (vi) Saraf Seasoning Udyog Vs. ITO -219-CTR- 461 (Raj.) 3.3.16. A combined reading of Section BOIB read with the facts and circumstances of the case and the finding that the profit from hedging transactions in Menthol Oil which is the raw material of the appellant company is a bu…

Jindal Drugs Ltd, Mumbai vs. Asst CIT CC 8, Mumbai

In the result the ground raised by the assessee is partly allowed

ITA 552/MUM/2015[2011-12]Status: DisposedITAT Mumbai27 Oct 2017AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Blem/S. Jindal Drugs Pvt. Ltd. V. Asst. Cit, Cc 8, Bhaktawar, 6Th Floor, Old Cgo Blgd, 8Th Floor, Near Church Gate, 229, Nariman Point Mumbai – 400 021 Mumbai

For Appellant: Shri Ashok MehtaFor Respondent: Ms. Arju Garodia
Section 80HSection 80I

…Section 80I of the Act. (i) CIT Vs. Eltek SGS (P) Ltd. -(2008) 300- ITR -6 (Del). (ii) CIT vs. Dharam Pal Prem Chand ltd. -(2009) 221- CTR -133 (iii) Ranbaxy Laboratories Ltd. Vs. CIT (2009) - TIOL 02-HC-Del. -IT M/s. Jindal Drugs Ltd. (iv) Shah Originals - 112 TTJ 754 (Mum Trib): (v) ITO Vs. Kiran Enterprises - 92- TTJ-104 (Chd.); and (vi) Saraf Seasoning Udyog Vs. ITO -219-CTR- 461 (Raj.) 3.3.16. A combined reading of Section BOIB read with the facts and circumstances of the case and the finding that the profit from hedging transactions in Menthol Oil which is the raw material of the appellant company is a bu…

ACIT CC-8, Mumbai vs. Jindal Drugs Ltd, Mumbai

In the result, appeals filed by the assessee are allowed in part whereas the appeals filed by the Revenue are dismissed

ITA 376/MUM/2010[2007-08]Status: DisposedITAT Mumbai20 Nov 2015AY 2007-08

Bench: Shri R.C. Sharma & Shri Sandeep Gosainassessment Year: - 2005-06 Jindal Drugs Limited Vs. The Asst. Commissioner Of Bakhtawar, 6Th Floor, B&C, Income Tax, Central Circel 229, Nariman Point, – 8 Aaykar Bhavan, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Appellant Respondent Pan/Gir No. Aaacj1000A Assessment Year: - 2005-06 The Asst. Commissioner Of Vs.` Jindal Drugs Limited Bakhtawar, 6Th Floor, B&C, Income Tax, Central Circel – 8 229, Nariman Point, Old Cgo Bldg, Annexe, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Pan/Gir No. Aaacj1000A Appellant Respondent Assessment Year: - 2006-07 Jindal Drugs Limited Vs. The Asst. Commissioner Of Bakhtawar, 6Th Floor, Income Tax, Central Circel – 8, B&C, Aaykar Bhavan, 229, Nariman Point, M.K. Road, Mumbai – 400 020. Mumbai – 400 021. Pan/Gir No. Aaacj1000A Appellant Respondent

Section 143(3)Section 14ASection 36(1)(iii)Section 80Section 80I

…used in section 80HH and Section 80I of the Act. (i) CIT Vs. Eltek SGS (P) Ltd. – (2008) 300- ITR -6 (Del). (ii) CIT vs. Dharam Pal Prem Chand ltd. – (2009) 221-CTR -133 (iii) Ranbaxy Laboratories Ltd. Vs. CIT (2009) – TIOL 02-HC-Del.-IT (iv) Shah Originals – 112 TTJ 754 (Mum Trib): (v) ITO Vs. Kiran Enterprises – 92- TTJ-104 (Chd.); and (vi) Saraf Seasoning Udyog Vs. ITO – 219-CTR-461 (Raj.) 3.3.16. A combined reading of Section BOIB read with the facts and circumstances of the case and the finding that the profit from hedging transactions in Menthol Oil which is the raw material of the appellant company is a bu…

ACIT CC.8, Mumbai vs. Jindal Drugs Ltd, Mumbai

In the result, appeals filed by the assessee are allowed in part whereas the appeals filed by the Revenue are dismissed

ITA 3885/MUM/2009[2006-07]Status: DisposedITAT Mumbai20 Nov 2015AY 2006-07

Bench: Shri R.C. Sharma & Shri Sandeep Gosainassessment Year: - 2005-06 Jindal Drugs Limited Vs. The Asst. Commissioner Of Bakhtawar, 6Th Floor, B&C, Income Tax, Central Circel 229, Nariman Point, – 8 Aaykar Bhavan, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Appellant Respondent Pan/Gir No. Aaacj1000A Assessment Year: - 2005-06 The Asst. Commissioner Of Vs.` Jindal Drugs Limited Bakhtawar, 6Th Floor, B&C, Income Tax, Central Circel – 8 229, Nariman Point, Old Cgo Bldg, Annexe, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Pan/Gir No. Aaacj1000A Appellant Respondent Assessment Year: - 2006-07 Jindal Drugs Limited Vs. The Asst. Commissioner Of Bakhtawar, 6Th Floor, Income Tax, Central Circel – 8, B&C, Aaykar Bhavan, 229, Nariman Point, M.K. Road, Mumbai – 400 020. Mumbai – 400 021. Pan/Gir No. Aaacj1000A Appellant Respondent

Section 143(3)Section 14ASection 36(1)(iii)Section 80Section 80I

…used in section 80HH and Section 80I of the Act. (i) CIT Vs. Eltek SGS (P) Ltd. – (2008) 300- ITR -6 (Del). (ii) CIT vs. Dharam Pal Prem Chand ltd. – (2009) 221-CTR -133 (iii) Ranbaxy Laboratories Ltd. Vs. CIT (2009) – TIOL 02-HC-Del.-IT (iv) Shah Originals – 112 TTJ 754 (Mum Trib): (v) ITO Vs. Kiran Enterprises – 92- TTJ-104 (Chd.); and (vi) Saraf Seasoning Udyog Vs. ITO – 219-CTR-461 (Raj.) 3.3.16. A combined reading of Section BOIB read with the facts and circumstances of the case and the finding that the profit from hedging transactions in Menthol Oil which is the raw material of the appellant company is a bu…

Jindal Drugs Ltd, Mumbai vs. ACIT Cen Cir 8, Mumbai

In the result, appeals filed by the assessee are allowed in part whereas the appeals filed by the Revenue are dismissed

ITA 3818/MUM/2009[2006-07]Status: DisposedITAT Mumbai29 Oct 2015AY 2006-07

Bench: Shri R.C. Sharma & Shri Sandeep Gosainassessment Year: - 2005-06 Jindal Drugs Limited Vs. The Asst. Commissioner Of Bakhtawar, 6Th Floor, B&C, Income Tax, Central Circel 229, Nariman Point, – 8 Aaykar Bhavan, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Appellant Respondent Pan/Gir No. Aaacj1000A Assessment Year: - 2005-06 The Asst. Commissioner Of Vs.` Jindal Drugs Limited Bakhtawar, 6Th Floor, B&C, Income Tax, Central Circel – 8 229, Nariman Point, Old Cgo Bldg, Annexe, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Pan/Gir No. Aaacj1000A Appellant Respondent Assessment Year: - 2006-07 Jindal Drugs Limited Vs. The Asst. Commissioner Of Bakhtawar, 6Th Floor, Income Tax, Central Circel – 8, B&C, Aaykar Bhavan, 229, Nariman Point, M.K. Road, Mumbai – 400 020. Mumbai – 400 021. Pan/Gir No. Aaacj1000A Appellant Respondent

Section 143(3)Section 14ASection 36(1)(iii)Section 80Section 80I

…used in section 80HH and Section 80I of the Act. (i) CIT Vs. Eltek SGS (P) Ltd. – (2008) 300- ITR -6 (Del). (ii) CIT vs. Dharam Pal Prem Chand ltd. – (2009) 221-CTR -133 (iii) Ranbaxy Laboratories Ltd. Vs. CIT (2009) – TIOL 02-HC-Del.-IT (iv) Shah Originals – 112 TTJ 754 (Mum Trib): (v) ITO Vs. Kiran Enterprises – 92- TTJ-104 (Chd.); and (vi) Saraf Seasoning Udyog Vs. ITO – 219-CTR-461 (Raj.) 3.3.16. A combined reading of Section BOIB read with the facts and circumstances of the case and the finding that the profit from hedging transactions in Menthol Oil which is the raw material of the appellant company is a bu…

ACIT Cen Cir-8, Mumbai vs. M/S. Jindal Drugs Ltd, Mumbai

In the result, appeals filed by the assessee are allowed in part whereas the appeals filed by the Revenue are dismissed

ITA 4342/MUM/2008[2005-2006]Status: DisposedITAT Mumbai29 Oct 2015AY 2005-2006

Bench: Shri R.C. Sharma & Shri Sandeep Gosainassessment Year: - 2005-06 Jindal Drugs Limited Vs. The Asst. Commissioner Of Bakhtawar, 6Th Floor, B&C, Income Tax, Central Circel 229, Nariman Point, – 8 Aaykar Bhavan, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Appellant Respondent Pan/Gir No. Aaacj1000A Assessment Year: - 2005-06 The Asst. Commissioner Of Vs.` Jindal Drugs Limited Bakhtawar, 6Th Floor, B&C, Income Tax, Central Circel – 8 229, Nariman Point, Old Cgo Bldg, Annexe, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Pan/Gir No. Aaacj1000A Appellant Respondent Assessment Year: - 2006-07 Jindal Drugs Limited Vs. The Asst. Commissioner Of Bakhtawar, 6Th Floor, Income Tax, Central Circel – 8, B&C, Aaykar Bhavan, 229, Nariman Point, M.K. Road, Mumbai – 400 020. Mumbai – 400 021. Pan/Gir No. Aaacj1000A Appellant Respondent

Section 143(3)Section 14ASection 36(1)(iii)Section 80Section 80I

…used in section 80HH and Section 80I of the Act. (i) CIT Vs. Eltek SGS (P) Ltd. – (2008) 300- ITR -6 (Del). (ii) CIT vs. Dharam Pal Prem Chand ltd. – (2009) 221-CTR -133 (iii) Ranbaxy Laboratories Ltd. Vs. CIT (2009) – TIOL 02-HC-Del.-IT (iv) Shah Originals – 112 TTJ 754 (Mum Trib): (v) ITO Vs. Kiran Enterprises – 92- TTJ-104 (Chd.); and (vi) Saraf Seasoning Udyog Vs. ITO – 219-CTR-461 (Raj.) 3.3.16. A combined reading of Section BOIB read with the facts and circumstances of the case and the finding that the profit from hedging transactions in Menthol Oil which is the raw material of the appellant company is a bu…

Jindal Drugs Ltd, Mumbai vs. M/S. ACIT Cen Cir-8, Mumbai

In the result, appeals filed by the assessee are allowed in part whereas the appeals filed by the Revenue are dismissed

ITA 2592/MUM/2008[2005-2006]Status: DisposedITAT Mumbai29 Oct 2015AY 2005-2006

Bench: Shri R.C. Sharma & Shri Sandeep Gosainassessment Year: - 2005-06 Jindal Drugs Limited Vs. The Asst. Commissioner Of Bakhtawar, 6Th Floor, B&C, Income Tax, Central Circel 229, Nariman Point, – 8 Aaykar Bhavan, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Appellant Respondent Pan/Gir No. Aaacj1000A Assessment Year: - 2005-06 The Asst. Commissioner Of Vs.` Jindal Drugs Limited Bakhtawar, 6Th Floor, B&C, Income Tax, Central Circel – 8 229, Nariman Point, Old Cgo Bldg, Annexe, Mumbai – 400 021. M.K. Road, Mumbai – 400 020. Pan/Gir No. Aaacj1000A Appellant Respondent Assessment Year: - 2006-07 Jindal Drugs Limited Vs. The Asst. Commissioner Of Bakhtawar, 6Th Floor, Income Tax, Central Circel – 8, B&C, Aaykar Bhavan, 229, Nariman Point, M.K. Road, Mumbai – 400 020. Mumbai – 400 021. Pan/Gir No. Aaacj1000A Appellant Respondent

Section 143(3)Section 14ASection 36(1)(iii)Section 80Section 80I

…used in section 80HH and Section 80I of the Act. (i) CIT Vs. Eltek SGS (P) Ltd. – (2008) 300- ITR -6 (Del). (ii) CIT vs. Dharam Pal Prem Chand ltd. – (2009) 221-CTR -133 (iii) Ranbaxy Laboratories Ltd. Vs. CIT (2009) – TIOL 02-HC-Del.-IT (iv) Shah Originals – 112 TTJ 754 (Mum Trib): (v) ITO Vs. Kiran Enterprises – 92- TTJ-104 (Chd.); and (vi) Saraf Seasoning Udyog Vs. ITO – 219-CTR-461 (Raj.) 3.3.16. A combined reading of Section BOIB read with the facts and circumstances of the case and the finding that the profit from hedging transactions in Menthol Oil which is the raw material of the appellant company is a bu…

(iii) Ranbaxy Laboratories Ltd. v. CIT (112 TTJ 754) — Cited in 7 Judgments | BharatTax